Section 4B in Kerala General Sales Tax Rules, 1963
4B. Qualification for Chairman.
- A Candidate for appointment as Chairman, Appellate Tribunal by direct recruitment shall satisfy the following general conditions, namely: -(a)(i)he shall be the citizen of the Indian Union, or(ii)he shall be a person to whom a certificate of eligibility has been granted by the Ministry of Home Affairs, Government of India;(b)he shall not have completed 47 years of age on the first day of July of the year in which applications are invited;(c)he shall be of good character;(d)he shall be sound health and active habits and free from any bodily defect or infirmity which renders him unfit for such appointment;(e)he shall not have more than one wife living unless exempted by Government on special grounds;(f)he shall be a practicing Advocate of the High Court of the State or a Pleader of the District Court in the State and should have so practiced for a period of not less than 7 years.Note: - In computing the period of practice of a person who is an Advocate of the High Court of the State for the purpose of the rule, his previous practice, if any as an advocate of the High Court of Travancore- Cochin, or the High Court of the Madras or as Vakil or Advocate of the Chief Court or High Court of Cochin or Travancore shall be take in to account.
